Bhanwar Singh vs State
2021 Latest Caselaw 7085 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2997/2021

Bhanwar Singh S/o Licchman Singh, Aged About 42 Years, R/o Khudi, Tehsil Sujangarh, District Churu. (At Present Lodged In Sub Jail, Ratangarh, District Churu).

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Swaroop Singh For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that after rejection of bail

application of the petitioner by the trial court, charge-sheet has

been filed, therefore, he does not want to press this criminal misc.

bail application, however, seeks liberty for the petitioner to file

fresh bail application before the trial court.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.37

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